Kamal Kishore Mundara H.U.F vs Shri Anil Tewani Son Of Shri ...
2023 Latest Caselaw 2196 Raj/2

[2023/RJJP/003057]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 3051/2023

Kamal Kishore Mundara H.u.f., Aged About 51 Years, Through
Karta Kamal          Kishore Son Of            Shri     Champa Lal Mundara-
Mahesswari, Resident Of 575, B.k. Kaul Nagar, Ajmer.
                                                                     ----Petitioner
                                      Versus
Shri Anil Tewani Son Of Shri Arjundas Tewani, Aged About 45
Years, R/o Vaishali Nagar, Ajmer And Shop Nos. 110 And 115,
Mayur Market, Cinema Road, Ajmer.
                                                                   ----Respondent

For Petitioner(s)            :    Mr. Avi Airun.
For Respondent(s)            :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

17/02/2023

The instant writ petition has been filed by the petitioner with

the prayer to direct the Appellate Rent Tribunal, Ajmer to decide

the rent application No.146/2019 expeditiously.

Counsel for the petitioner submitted that the appeal is

pending before the Appellate Rent Tribunal, Ajmer since 2019 and

the same may be directed to be decided expeditiously.

In support of contentions, counsel relied upon the judgment

passed by the Hon'ble Supreme Court in the matter of Hameed

Kunju vs. Nazimin, reported in (2017) 8 Supreme Court

Cases 611, wherein it has been held as under:-

"43. Before parting, we consider it apposite to observe that the object of the Rent Laws all over the State is to ensure speedy disposal of eviction cases between the landlord and tenant

[2023/RJJP/003057] (2 of 2) [CW-3051/2023]

and especially those cases where the landlord seek eviction for his bona fide need.

44. We sincerely feel that the eviction matters should be given priority in their disposal at all stages of litigation and especially where the eviction is claimed on the ground of bona fide need of the landlord. We hope and trust that due attention would be paid by all courts to ensure speedy disposal of eviction cases."

In that view of the matter, the writ petition is disposed of

with a direction to the Appellate Rent Tribunal, Ajmer to decide the

rent application No.146/2019 preferably within a period of one

year.

(INDERJEET SINGH),J

MG/106

Powered by TCPDF (www.tcpdf.org)